Kanakambal @ Senthamarai vs M.Murugesan ...1St
2021 Latest Caselaw 23020 Mad

                                                                                     S.A.No.1827 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 24.11.2021

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                     S.A.No.1827 of 2002

                     Kanakambal @ Senthamarai                ... Plaintiff / 1st Respondent/ Appellant

                                                             -vs-

                     1. M.Murugesan                    ...1st Respondent/ Appellant/ 1st Respondent

                     2. M.Periasamy                ... 2nd Respondent/ 2nd Respondent/2nd Respondent


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 28.11.2001 made in A.S.No.96 of 2000 passed
                     by the learned Additional Subordinate Judge, Kumbakonam, reversing the
                     judgment and decree dated 24.04.2000 made in O.S.No.126 of 1996 passed
                     by the learned Principal District Munsif, Valangaiman @ Kumbakonam.


                                   For Appellant       : No appearance
                                   For R1              : Mr.P. Ramachandran
                                   For R2              : Mr.R.Govindarajan




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1827 of 2002


                                                        JUDGMENT

When the Second Appeal was taken up for hearing on 18.11.2021,

there was no representation on the side of the appellant and hence the

appeal was posted today i.e., on 24.11.2021 under the caption “for

dismissal”. Even today, there is no representation on the side of the

appellant. Hence, this Second Appeal is dismissed for default. No costs.

                                                                                   24.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis S.A.No.1827 of 2002

To

1. The Additional Subordinate Judge, Kumbakonam.

2. The Principal District Munsif, Valangaiman @ Kumbakonam.

https://www.mhc.tn.gov.in/judis S.A.No.1827 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1827 of 2002

24.11.2021

https://www.mhc.tn.gov.in/judis